Bombay High Court
Satyanarayan Kanhaiyyalal Jaiswal vs The State Of Maharashtra, Thr. ... on 27 August, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 cao614.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAO) NO.614 OF 2018
AND
MISC. CIVIL APPLICATION (ST.) NO. 19031 OF 2017
AND
FIRST APPEAL ST. NO. 9506 OF 2017 (RC 736/17)
(SATYANARAYAN KANHAIYYALAL JAISWAL...VS.. STATE OF MAHARASHTRA & OTH.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.U.Nemade, Advocate for Applicant.
CORAM : Z.A.HAQ, J.
DATED : AUGUST 27, 2018.
As the registration of the appeal was refused before issuance of notice to the non-applicants/respondents for not removing the office objection, accepting the explanation given in the application, delay of 44 days in filing the Miscellaneous Civil Application is condoned, the order passed by the learned Registrar (Judicial) on 11 th July, 2017 is set aside and First Appeal Stamp No. 9506 of 2017 is restored.
Civil application and Miscellaneous Civil Application are allowed accordingly.
FIRST APPEAL ST. NO. 9506/2017.
Issue notice to the respondents.
Ms A.R. Kulkarni, A.G.P. waives notice for the respondent Nos. 1 and 2 and Shri V.G.Palshikar, advocate waives notice for the respondent Nos. 3 and 4.
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Office to take steps accordingly.
It is assured that the parties will remain present before the National Lok-Adalat and notice need not be issued to the parties.
JUDGE RRaut..
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